Section 26(d) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(d)any person while the local limits of the Court's jurisdiction-(i)is by habit a robber, house-breaker, thief or forger; or(ii)is by habit a receiver of stolen property knowing the same to have been stolen; or(iii)habitually protects or harbours thieves or aids in the concealment or disposal of stolen property; or(iv)habitually commits, or attempts to commit or abets the commission of the offence of kidnapping, abducting, extortion, cheating or mischief or any offence punishable under Chapter XII of the Indian Penal Code or under Section 489-A Section 489-B; Section 489-C or Section 489-D of that Code;(v)habitually commits, or attempts to commit or abets the commission of offences involving a breach of the peace; or(vi)is so desperate and dangerous as to render his being at large without security hazardous to the community, the Court shall refer the matter to the Chief Executive Member for reference to the Deputy Commissioner who shall, on such reference being made to him, deal with the case in accordance with law.
